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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 61(3) in Securities and Exchange Board of India (Listing Obligations and Disclosure Requirements) Regulations, 2015

(3)Unless the terms of issue provide otherwise, the listed entity shall not select any of its listed securities for redemption otherwise than pro rata basis or by lot.